KAYAMAT KHAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Shri Arun Kochar for the applicant. Shri Sandeep Dubey, Penal Lawyer, for the State. Heard.

(2.) The applicant is being prosecute for an offence punishable under Sections 363, 366, 376 and 368/34 of IPC.

(3.) It is submitted that the allegation against the applicant is that the accused alongwith the prosecutrix had remained in his house for three days. It is further submitted that there is no allegation against the applicant regarding commission of rape upon the prosecutrix. It is also submitted that the applicant is in jail since 4/4/2004.